Six offices i.e Delhi, Mumbai, Chennai, Kolkata, Tuticorin and Cochin and FSSAI HQr at delhi help in clarifying queries pertaining to procedure of importing food in India.
Category: Imports
Imports
Where importer can clarify their technical queries which he wants to clarify before importing any food consignment?
“FSSAI has its Authorised Officers at six regional offices and their complete addresses including emails are given below for clarifying technical queries:-
What is second review?
The importer can file the review application to CEO, FSSAI in form 6 of FSS(Import) Regulations, 2017 against the decision of First Review Committee.
What is first review?
The importer can file the review application to Review Officer in form 6 of FSS(Import) Regulations, 2017 against the NCR issued by Authorised Officer.
What is review process?
Details of Review process is mentioned in Chapter XI of FSS (Import) Regulations, 2017.
What is fee of first review and second review?
Rs. 2000/- for first review, Rs. 5000/- for Second review. Demand draft in favour of senior accounts officer, FSSAI, New Delhi
What is one of the duty of Authorised Officer related to review process
In powers and duties of Authorised officer in chapter IX of FSS (Import) Regulations, 2017, it is mentioned that Authorised officer have to present all the related facts and documents before the review officer during the review process. c. The link of which is given below:http://www.fssai.gov.in/dam/jcr:2eae2ab1-96fe-4968-8c9b-6533991ef9ca/Food_Import_Regulations.pdf.
What information is given on label of sample to be sent to laboratory for analysis?
“The sealed sample of imported food, shall bear the following information on the Label: (a) code number of the sample;
What are the high risk food items considered in case of import into India?
“With implementation of Risk Management system (RMS) by Customs in consultation with FSSAI, the high risk food items considered in case of import into India are as follows: 1. Meat and Meat products
What are the charges payable to lab for testing imported food sample?
“- Rs 12000/- per sample for foods for infant nutrition, infant milk food, infant formula, milk cereal based complementary foods, processed cereal based complementary foods and packaged drinking water and mineral water.
Is there a need for Importer or their representatives to visit the FSSAI Office?
No
Is drawal of one sample out of the commingled bulk cargo of pulses, other cereals and oils is allowed?
Yes, If the cargo is homogeneous in nature and identity with multiple importers and same exporter, sampling/ testing may be done once for the entire vessel and made applicable to all importers. Sampling will be undertaken from the consignment with first Bill of Entry forwared by SWIFT However, individual importers may be asked to obtain […]
Is cleaning and sorting at Customs Bonded warehouse is allowed to improve the quality of food grains including pulse consignments?
Yes, An opportunity can be granted on the request of the importer to improve the quality of the imported food grains by removing foreign matter, mineral matter and damaged grains subject to the condition that cleaning/sorting of the food grains will be done by the importer strictly under the supervision of the Customs in customs […]
In which laboratories, imported food samples are sent by FSSAI for analysis?
FSSAI`s notified NABL accredited laboratories
In which laboratories samples are sent for retest by FSSAI?
Referral laboratories as notified by FSSAI